Section 9(1)(b) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

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State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961

(b)to have an entry as respects any additional qualification acquired by him subsequent to the date of his registration or enlistment, made in the Register or List; or

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State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Homoeopathic and Biochemic Practitioners' (Registration of Enlistment) Rules, 1961